STATE OF GUJARAT Vs. CHANDUJI MOHANJI THAKORE

JUDGEMENT

(1.) WHEN the matter was called on for hearing, Mr. Joshi, learned counsel for the respondents-accused has produced on record the death certificate of respondents nos. 2, 3 and 6. The same is taken on record. Therefore, the appeal qua respondents nos. 2, 3 and 6 stands abated. Hence, the appeal is proceeded qua respondents nos. 1, 4 and 5.

(2.) THE brief facts of the prosecution case are as under:

(3.) IT was contended by learned APP that the judgment and order of the Court below is against the provisions of law; the Court below has not properly considered the evidence led by the prosecution and that looking to the provisions of law itself, it is established that the prosecution has proved the ingredients of the offence against the present respondents. Learned APP has also taken this Court through the oral as well as the documentary evidence available on record.